SHABBEER AHAMAD Vs. BUNDU

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment and award dated 17th June, 1999 rendered by the Motor Accident Claim Tribunal, Jaipur City, Jaipur, whereby, the learned Tribunal dismissed the claim petition of the claimants-appellants.

(2.) BACKGROUND facts of this case in nutshell are thus- That on 9th May, 1998 when the deceased Sohail was coming to his house, one Vikram loading tempo No. RJ-14 G 9987 driven by the driver rashly and negligently came at a fast speed and hit Sohail, who was moving in his right direction. This accident resulted into the grievous injuries to Sohail, who was immediately taken to the Hospital and during the treatment he succumbed to his injuries there.

(3.) FOR the reasons, the appeal being bereft of merits stands dismissed. No order as to costs.